Section 9(5) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(5)Notwithstanding anything contained in this section, any person interested may, before the expiry of three months from the notified date (or within such further time, not exceeding three months, as the Government may, on the application of the person interested, allow) make an application in writing to the Government for an interim payment of an amount equal to twenty-five per cent of the amount of compensation as roughly estimated in the manner prescribed, indicating therein whether the payment is desired in cash or in securities specified in sub-section (1), or in both.
